SURJEET KAUR Vs. JATINDER KUMAR

JUDGEMENT

(1.) PETITIONER wife has filed the present transfer application under Section 24 CPC for the transfer of petition filed by respondent husband under Section 9 of the Hindu Marriage Act, 1955 (for short "the Act") for restitution of Conjugal Right, titled Jatinder Kumar Vs. Surjit Kaur from the Court of learned Addl. Civil Judge (Sr. Division), Kharar to any court of competent jurisdiction at Hoshiarpur. It is stated that the marriage between the parties was solemnized on 21.6.2009 at Badwal Palace, Village Allowal, District Hoshiarpur and out of the said wedlock a male child was born on 6.6.2010. Due to dowry demand, it is alleged that the petitioner alongwith minor child was turned out of the matrimonial home at Kharar. Petitioner along with the minor child is stated to be residing separately at her parental home at Hoshiarpur. It is stated that the petitioner has filed a petition under the Domestic Violence Act, which is pending in the court at Hoshiarpur.

(2.) THEREAFTER , the respondent husband filed a petition under Section 9 of the Act which, as noticed above, is pending in the Court of learned Addl. Civil Judge (Sr. Division), Kharar.

(3.) THIS Court had referred the parties to Mediation Centre of this Court and a settlement had been arrived at.